11. True copy of pleadings to be served on adulteress.
- Where a husband is charged with adultery with a named person, a true copy of the pleadings, containing such charge shall unless the Court for good cause shown otherwise directs, be served upon the person with whom adultery is alleged to have been committed, accompanied by a notice that such person is entitled, within the time therein specified, to apply for leave to intervene in the cause.
